NATIONAL STUDENTS FRONT Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed by the two petitioners. First petitioner is the National Students Front. Second petitioner is Sh. B.S. Narwal who has appeared in person and argued the case on behalf of the petitioners.

(2.) THE relief claimed in the writ petition, which on its own was not decipherable, reads as under:-

(3.) AT the outset, I note that what is the composition of the petitioner No.1, namely National Students Front, is not before this Court. Who and what numbers are its members is not known. What are its objects and purposes in terms of required provisions are also not found by means of documents filed in this Court. Petitioner No.2 says that he is a Professor of the respondent No.1-University, and how can a Professor be a member of a Students' body is not intelligible. Also, how petitioner No.2 can represent the petitioner No.1 is not found on the record of this Court though petitioner No.2 claims that he has power of attorney from the petitioner No.1 in his favour and which is filed in another case. As already stated unless all the members of the petitioner No.1 have given an authorization to the petitioner No.2, who appears in person, I do not think that petitioner No.2 can represent the petitioner No.1. In view of the above facts, the main issue is with respect to locus standi of both the petitioners to claim representation of appointment of Dr. Muttayya M. Koganuramath, and it is held that none of the petitioners have any locus standi because they are not administration or management or controlling authority of the respondent No.1. Also, petitioner No.2 is not in any manner an aspirant for the post of Librarian to which Dr. Muttayya M. Koganuramath was appointed, and as conceded before me by petitioner No.2.